RAZOUKUOLIE KESOT Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) THE Petitioner in this application under Article 226 of the Constitution impugns order dated 28th May 1991 (Annexure 2) by which the seniority of the Petitioner in the grade of Handyman was sought to be forfeited.

(2.) THE Petitioner joined service as handyman in the Soil Conservation Wing of the Directorate of Agriculture in 1979 by order dated 28th April, 1979. After serving as Handyman for about four (4) years, the Petitioner was sent for tractor training in Madhya Pradesh for a period of three (3) months. That training the Petitioner completed successfully.

(3.) THE Petitioner is particularly aggrieved by para 2 of the impugned order dated 28th May 1991. That portion of the impugned order runs as under: